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[Cites 0, Cited by 0] [Section 84] [Entire Act]

NCT Delhi - Subsection

Section 84(6) in Delhi Motor Vehicles Rules, 1993

(6)Nothing contained in this rule shall be deemed to authorize the carriage or any person for hire or reward in any vehicle unless there is in force in respect of the vehicle a permit authorizing the use of the vehicle for such purpose, and save in accordance with the provision of such permit.